(1)In drawing up a decree or order no fee to any legal practitioner not appearing for the Government or a local authority or any statutory body [or any Government Company] [Inserted by Notification No. 303/VIII-b-186, (Correction Slip No. 113), dated 30-11-1992, published in U. P. Gazette, Part II, dated 23-1-1993.] as a party shall be allowed on taxation between party and party or shall be included in any decree or order, except in the case of an order under Rule 79 of Chapter III, unless the Munsarim or, on application to the Judge, the Judge is satisfied that the fee was paid to such legal practitioner before the commencement of the argument, at the conclusion of the evidence, if any in the suit, appeal or case followed by the delivery of the judgment or by the making of the order by which costs become payable and unless at or before such time there shall have to be delivered to the Munsarim a certificate signed by the legal practitioner certifying the amount or fee or fees actually paid to him for his own exclusive use and benefit by or on behalf of his client:Provided that in any case the Presiding Officer may, for valid reasons to be recorded by him, accept a certificate for fees filed after the time mentioned above.
